NANABHAI SENDHABHAI VAGHARI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The draft amendment is allowed. The same shall be carried out at the earliest. A copy of the amended petition be supplied to the learned AGP appearing for the State.

(2.) By this application under Article 227 of the Constitution of India, the applicants call in question the legality and validity of the order dated 27th March, 2017 passed by the S.S.R.D, by which, the S.S.R.D rejected the revision application filed by the applicants herein, thereby affirming the order of the Collector, Patan dated 16th December, 2011.

(3.) I need not narrate the details or the factual aspects of the matter as they are contained in one order passed by a Coordinate Bench dated 13th October, 2016 in the Special Civil Application No.13276 of 2014. The order reads as under;